M/S. Amba Granites (P) Limited vs Sri. Dhalesh A L
2022 Latest Caselaw 3959 Kant

Citation : 2022 Latest Caselaw 3959 Kant
Judgement Date : 8 March, 2022

Karnataka High Court

M/S. Amba Granites (P) Limited vs Sri. Dhalesh A L on 8 March, 2022

Bench: P.S.Dinesh Kumar, M G Uma

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 8TH DAY OF MARCH, 2022

                       PRESENT

       THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR

                           AND

           THE HON'BLE Mrs. JUSTICE M.G. UMA

              C.C.C.No.816/2021 (CIVIL)


BETWEEN:

M/S AMBA GRANITES (P) LIMITED,
A PRIVATE LIMITED COMPANY
REPRESENTED BY ITS DIRECTOR,
SRI. K. NARAYANA RAJU,
AGED ABOUT 56 YEARS,
HAVING ITS REGISTERED OFFICE AT,
# 123, 12TH 'A' CROSS,
J.P. NAGAR, 3RD STAGE,
BANGALORE - 560 078
                                        ...COMPLAINANT

(BY SRI. PRAKASH B S., ADVOCATE)



AND:

1. SRI. DHALESH A.L.,
   RANGE FOREST OFFICER,
   KANAKAPURA RANGE,
   KANAKAPURA TOWN,
   KANAKAPURA - 562 117,
   RAMANAGARA DISTRICT
                              2




2. THE STATE OF KARNATAKA
   REPRESENTED BY ITS
   SECRETARY,
   DEPARTMENT OF FOREST,
   ENVIRONMENT & ECOLOGY,
   ROOM NO. 708, GATE - II,
   MULTI STORIED BUILDING,
   BANGALORE - 560 001.
                                                   ...ACCUSED

(BY SRI. KIRAN KUMAR, HCGP)


       THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF

THE CONTEMPT OF COURTS ACT, 1971, READ WITH ARTICLE

215 OF CONSTITUTION OF INDIA, BY THE COMPLAINANT

PRAYING TO INITIATE CONTEMPT PROCEEDINGS AGAINST

THE ACCUSED/ ALLEGED CONTEMNOR FOR WILLFULLY AND

DELIBERATELY    DISOBEYING       THE   DIRECTION    OF    THE

HON'BLE   COURT   VIDE   JUDGMENT      AND     ORDER    DATED

15.12.2020 PASSED IN AFOREMENTIONED CC NO.138/2009

AT KANAKAPURA JUDICATURE.



       THIS CCC COMING ON FOR PRELIMINARY HEARING

THIS    DAY,   P.S.DINESH     KUMAR      J.,   PASSED     THE

FOLLOWING:
                                3




                           ORDER

Heard Shri B.S.Prakash, learned advocate for the

complainant and Shri Kiran Kumar, learned High Court

Government Pleader for the respondents-accused.

2. Learned HCGP submits that the order dated

15.12.2020 passed in C.C.No.138/2009 has been complied

with and compliance affidavit has also been filed.

His submission is placed on record.

3. In view of the above, nothing further survive for

consideration. Accordingly, this CCC is closed.

No costs.

Sd/-

JUDGE